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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(2)(i) in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992

(i)Where a last date has been prescribed for any purpose and a fee also prescribed for that purpose the fee must be deposited into Treasury or the Bank Draft, as the case may be, on or by the date so fixed for the purpose.